Section 2 in The Registration (Haryana Amendment) Act, 1973
2. Insertion of Section 80-A in Central Act 16 of 1908.
- After Section 80 of the Registration Act, 1908, the following new section shall be inserted, namely :-"80-A. Deficient amounts of fees payable and their recovery. - (1) If the value of the property or the consideration, as the case may be, has been increased under Section 47-A of the Indian Stamp Act, 1889, the consequential increase in the fee for the registration of documents under this Act, shall be paid by the person liable to pay the same within a period of thirty days from the date the order of determination of the value of the property or the consideration, as the case may be, is communicated to him.(2)The fee payable under sub-section (1) may be recovered as an arrear of land revenue."
